ANIL KUMAR Vs STATE OF HARYANA
Bench: HARJIT SINGH BEDI,GYAN SUDHA MISRA, , ,
Case number: Crl.A. No.-001675-001675 / 2011
Diary number: 10460 / 2011
Advocates: RISHI MALHOTRA Vs
Crl.A. No. of 2011 @ SLP(Crl) 5247 of 2011
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IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1675 OF 2011 [ARISING OUT OF SLP (CRL) NO. 5247 OF 2011]
ANIL KUMAR ..... APPELLANT
VERSUS
STATE OF HARYANA ..... RESPONDENT
O R D E R
None appears for the respondent-State though
served.
Leave granted.
Heard the learned counsel for the appellant.
Pursuant to the orders of this Court dated 15th
July, 2011, the appellant has deposited a sum of `1
lakh. The appellant was initially convicted by the
trial court for an offence punishable under Section 7 of
the Essential Commodities Act and was awarded a sentence
of two years rigorous imprisonment and payment of fine
of `2,000/-. The said sentence has been reduced by the
High Court from two years to three months but enhanced
the fine to `10,000/- from `2,000/-. As of today, the
appellant has undergone one month of the sentence.
Crl.A. No. of 2011 @ SLP(Crl) 5247 of 2011
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We, accordingly, reduce the sentence of the
appellant to that already undergone enhancing his fine
from `10,000/- to `1 lakh.
In the light of the fact that ` 1,00,000/- has
already been deposited, we reduce the sentence of the
appellant to that already undergone. His bail bonds
stand discharged.
The appeal stands disposed of in the above terms.
.....................J [HARJIT SINGH BEDI]
......................J [GYAN SUDHA MISRA]
NEW DELHI AUGUST 29, 2011.